C528/1371/2025
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Uttarakhand High Court

C528/1371/2025 on 11 August, 2025

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                               C528 No.1371 of 2025
                               With
                               (Stay Appl. No.01 of 2025).
                               Hon'ble Ashish Naithani, J.

Mr. Dharmendra Barthwal, learned counsel for the Applicants.

2. Mr. Akshay Latwal, learned AGA for the State.

3. Present C528 Application has been filed by the Applicants-Girish Chandra Bhatt, son of Shri Dharmanand Bhatt, Smt. Kalawati Devi, wife of Shri Dharmanand Bhatt, Dharmanand Bhatt, son of Late Purshottam and Banshidhar Bhatt, son of Shri Dharmanand Bhatt against primarily Respondent no.2-Smt. Sunita Bhatt, wife of Shri Girish Chandra Bhatt, who happens to be Applicant no.1 in the present matter. Present C528 Application is with the prayer to quash the impugned judgment and order dated 25.06.2025 passed by learned Judicial Magistrate, Ramnagar, District Nainital in Criminal Case No.216 of 2022 Smt. Sunita Bhatt vs. Girish Chandra Bhatt & others for the offence punishable under Section 12 of Protection of Women from Domestic Violence Act, 2005 in league with the order dated 14.07.2025 passed by learned Additional Sessions Judge, Ramnagar, District Nainital in Criminal Appeal No.19 of 2025 Girish Chandra Bhatt vs. Smt. Sunita Bhatt & others.

4. The Applicants have also moved the interim relief application paper no.82 whereby it is prayed that interim relief be granted during the pendency of the present Application.

5. Admit.

6. Issue notice to respondent no.2 returnable at an early date.

7. Steps to be taken within one week.

8. Let the objection be filed by the State within two weeks.

9. List on 06.10.2025.

10. Having heard learned counsel for the parties, as an interim measure till the next date of listing effect and operation of impugned judgment and order dated 25.06.2025 passed by learned Judicial Magistrate, Ramnagar, District Nainital in Criminal Case No.216 of 2022 Smt. Sunita Bhatt vs. Girish Chandra Bhatt & others for the offence punishable under Section 12 of Protection of Women from Domestic Violence Act, 2005 shall remain stayed.

11. Stay application stands disposed of.

(Ashish Naithani, J.) 11.08.2025 Arti